Supreme Court - Daily Orders
Union Of India vs Maj Gen K K Sinha, Sm, Vsm on 3 August, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.1 IN C.A. (D. NO.23376/2015)
Union of India and others ..Applicants/Appellants
versus
Maj. Gen. K.K. Sinha, SM, VSM ..Respondent
O R D E R
Heard learned counsel for the applicants. No ground for grant of leave to appeal is made out under Section 31(1) of the Armed Forces Tribunal Act, 2007.
However, time to comply with the impugned order is extended up to 15.09.2015, and compliance shall be ensured under all circumstances by 15.09.2015.
The instant matter is accordingly disposed of in the aforesaid terms.
…........................J. [JAGDISH SINGH KHEHAR] NEW DELHI; …........................J. AUGUST 03, 2015. [ADARSH KUMAR GOEL] Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.08.04 17:04:37 IST Reason: ITEM NO.48 COURT NO.4 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A.NO. 1 in Civil Appeal Diary No(s). 23376/2015 UNION OF INDIA AND ORS. Appellant(s) VERSUS MAJ GEN K K SINHA, SM, VSM Respondent(s) (for leave to appeal u/s 31(1) of the armed forces tribunal act, 2007) Date : 03/08/2015 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Maninder Singh, ASG Mr. R. Balasubramanian, Adv. Mr. Santosh Kumar, Adv.
Mr. Pranav Kumar, Adv.
for Mr. B. V. Balaram Das,AOR For Respondent(s) Mr. Nagendra Rai, Sr. Adv.
Mr. Chandra Bhushan Prasad,Adv. Mr. Amitabh Sinha, Adv.
Mr. Sudhanshu Pandey, Adv.
Mr. Sudesh Verma, Adv.
Ms. Nikita Parmar, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the applicants.
No ground for grant of leave to appeal is made out under Section 31(1) of the Armed Forces Tribunal Act, 2007.
However, time to comply with the impugned order is extended up to 15.09.2015, and compliance shall be ensured under all circumstances by 15.09.2015.
The instant matter is accordingly disposed of in the aforesaid terms.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS
[signed order is placed on the file]